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[Section 108] [Complete Act]
Central Government Act
Section 108(4) in The Air Force Act, 1950
(4) For the purposes of sub- sections (2) and (3), a provost- marshal shall be deemed to include a provost- marshal appointed under the Army Act or the Navy Act and any person legally exercising authority under him or on his behalf. CHAP COURTS- MARTIAL. CHAPTER X COURTS- MARTIAL